TAJINDER INSTITUTE OF ETT Vs. STATE OF J&K

JUDGEMENT

(1.) Following reliefs are sought in this petition:

(2.) Petitioners have called in question in this petition communication dated 27.1.2012 wherein it is mentioned that candidates allotted to the petitioners institutions are withdrawn as NOC was received after last date of receipt of application.

(3.) Respondent Nos.: 2 to 6 have filed objections.